Section 65 in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951
65. Mode of assessment when patasthal wet land is irrigated from wells.
- Where owing to non availability of water from the appropriate patasthal source, wet cultivation is done with the help of a well whether new, old, auxiliary, quali or inami and whether situated within the ayacut of outside, dry assessment shall be levied and the remaining wet assessment shall be remitted under kami eksala,:Provided that if such a well is a Government well, having no separate land assigned thereto, half the patasthal assessment shall be levied and the remaining half shall be remitted under kami eksala . Provided further that if such well is situate in the ayacut, the highest dry rate of the village shall be levied.
